High Courts27 Sept 1977
Commissioner of Income Tax Vidarbha Vs Godavaridevi Saraf
Bombay High Court · (1978) 2 ELT 624 : (1978) 113 ITR 589
Income Tax Act, 1961 — Section 254
COURT ARCHIVE
Bombay High Court judgments, 1977
364 judgments · page 7 of 19
High Courts27 Sept 1977Allowed
Tukaram Nandaji Gawande Vs Commissioner Nagpur Division, Nagpur and another
Bombay High Court · (1978) MhLj 601
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 2, 45(2), 6
High Courts27 Sept 1977Allowed
Nagorao Vishwanath Inge Vs The State
Bombay High Court · (1978) 80 BOMLR 156 : (1978) MhLj 152
Criminal Procedure Code, 1973 (CrPC) — Section 209, 226, 227, 228, 238Penal Code, 1860 (IPC) — Section 409, 420, 464, 465, 477A
High Courts27 Sept 1977
Commissioner of Income Tax, Vidarbha Vs General Motor Owner''s Association P. Ltd.
Bombay High Court · (1978) 113 ITR 674
Income Tax Act, 1922 — Section 13, 23A
High Courts23 Sept 1977
The State of Maharashtra Vs Czechoslovak Airlines
Bombay High Court · (1978) 80 BOMLR 495
Civil Procedure Code, 1908 (CPC) — Section 84, 86
High Courts22 Sept 1977
Mukund Pandurang Mutagikar Vs State of Maharashtra
Bombay High Court · (1978) MhLj 538
High Courts22 Sept 1977
Jamunabai Motilal etc. Vs State of Maharashtra and Another
Bombay High Court · AIR 1978 Bom 200 : (1978) MhLj 93
Charitable Trusts Act, 1853 — Section 41Constitution of India, 1950 — Article 226Judicature Act, 1873 — Section 89, 90
High Courts21 Sept 1977
Jaikumar Chhaganlal Patni and Others Vs Mary Jerome D''souza and Others
Bombay High Court · AIR 1978 Bom 239 : (1978) 80 BOMLR 95 : (1978) MhLj 164
Fatal Accidents Act, 1855 — Section 1A, 2Motor Vehicles Act, 1939 — Section 110 , 110A, 110B, 110C, 110D
High Courts20 Sept 1977
State of Maharashtra Vs Ramprakash
Bombay High Court · (1978) 80 BOMLR 179
Criminal Procedure Code, 1973 (CrPC) — Section 397, 484Penal Code, 1860 (IPC) — Section 120B, 302, 34, 420, 467
High Courts20 Sept 1977Dismissed
Ganesh Govindrao Khuley Vs Narayan Wasudeo Band and others
Bombay High Court · (1977) MhLj 906
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 46, 49A
High Courts20 Sept 1977Dismissed
Rafiq Abdul Rehman Vs The State of Maharashtra
Bombay High Court · (1977) 79 BOMLR 576 : (1978) MhLj 211
Bombay Prohibition Act, 1949 — Section 66Criminal Procedure Code, 1973 (CrPC) — Section 428, 433Penal Code, 1860 (IPC) — Section 302, 324, 53, 53A
High Courts20 Sept 1977
Madhusudan A. Mahale Vs P.M. Gidh and Others
Bombay High Court · AIR 1978 Bom 234 : (1978) 80 BOMLR 628 : (1978) MhLj 436
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12, 13, 14, 14(1), 14(2)Constitution of India, 1950 — Article 227Presidency Small Cause Courts Act, 1882 — Section 41
High Courts20 Sept 1977
Krishnabai and Others Vs Baburao and Others
Bombay High Court · AIR 1978 Bom 290 : (1978) 80 BOMLR 582 : (1978) MhLj 85
Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2), 36, 38, 6(1), 8Civil Procedure Code, 1908 (CPC) — Section 106, 11Evidence Act, 1872 — Section 115
High Courts19 Sept 1977
Dattaram Shripat Khurase Vs Harkisondas Laxmidas Ghaswalla
Bombay High Court · (1979) 81 BOMLR 175
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5Hindu Succession Act, 1956 — Section 19
High Courts13 Sept 1977Dismissed
Akola Municipal Council Vs Nilkanth Anant Athalye
Bombay High Court · (1979) 81 BOMLR 171 : (1977) MhLj 773
Government of India Act, 1935 — Section 154Transfer of Property Act, 1882 — Section 105
High Courts13 Sept 1977Dismissed
Krishna Santu Wakarekar Vs Sadashiv Ganesh Harolikar
Bombay High Court · (1978) 80 BOMLR 423
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 33B
High Courts09 Sept 1977
The State of Maharashtra Vs Gopal Chunimal Podhar and Another
Bombay High Court · (1978) CriLJ 425
Criminal Procedure Code, 1973 (CrPC) — Section 239
High Courts09 Sept 1977
Ramchandra Vishwanath Karve Vs Savitribai
Bombay High Court · AIR 1978 Bom 212 : (1978) 80 BOMLR 622 : (1978) MhLj 418
Hindu Succession Act, 1956 — Section 14(1), 14(2)
High Courts09 Sept 1977
Sheshrao Topaji Shep Vs The State of Maharashtra and Another
Bombay High Court · (1978) CriLJ 217
Prevention of Food Adulteration Act, 1954 — Section 16(1)(b)
High Courts09 Sept 1977
In Re: United Western Bank Ltd.
Bombay High Court · (1978) 48 CompCas 378
Companies Act, 1956 — Section 433, 434, 434(1)